ARUN C.P. Vs. THE AUTHORISED OFFICER

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the respondent Bank, besides perusing the record.

(2.) The petitioner, a borrower from the respondent Bank, assailed Exhibits P1 and P2 notices. The amount outstanding is Rs. 2,08,675/-.

(3.) The petitioner's counsel has submitted that the petitioner, despite his best efforts, could not repay the loan because of his financial difficulties. The petitioner thus wants this Court to direct the respondent Bank to receive from the petitioner the outstanding loan amount in instalments.